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National Company Law Tribunal judgments

20,341 judgments · page 723 of 1,018

Tribunals and Commissions06 Oct 2021

Simhapuri Energy Limited Vs State Bank Of India

National Company Law Tribunal · (2021) 10 NCLT CK 0348

Insolvency and Bankruptcy Code, 2016-Section 33 (1) (a), 7, 25 (2) (h), 29A, 25 (j), 43 to 51, 66, 60 (5), 33 (1), 14, 52, 35 to 50, 52 to 54, 34 (8)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32 (c), 4
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Tribunals and Commissions06 Oct 2021Allowed

Ashok Kumar Gulla (RP) And State Bank Of India Vs M/s Fedders Electric & Engineering Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0350

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 31, 31(1), 31(3)(b), 53(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6(1), 38, 38(1A), 38(2)(c), 39(4)
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Tribunals and Commissions06 Oct 2021

Allahabad Bank Vs Skyhigh Infraland Private Limited

National Company Law Tribunal · (2021) 10 NCLT CK 0357

Insolvency and Bankruptcy Code, 2016-Section 7, 12(3), 13, 14, 18(f)(vi), 21(6), 29A, 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 31, 31(3)(b), 31(4), 32-A, 32-A(1)(b), 53, 53(1), 60(5), 61, 66, 74, 238Maharashtra Protection of Interests of Depositors (In Financial Establishments) Act, 1999-Section 3, 4, 6, 6(2), 7Maharashtra Relief Undertakings (Special Provisions) Act, 1958-Section 4
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Tribunals and Commissions06 Oct 2021Allowed

SKM Steels Ltd. Vs Phoenix Aluminium Products Pvt. Ltd.

National Company Law Tribunal · (2021) 10 NCLT CK 0358

Insolvency and Bankruptcy Code, 2016-Section 9, 33(1), 34(1), 52IBBI (IRP for Corporate Persons) Regulations, 2016-Regulation 27, 36(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b)
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